Report No. 272
Annexure -III
Tribunals from where appeal lies to the High Court |
|||
| The Income Tax Act, 1961 (43 of 1961) | Income Tax Appellate Tribunal Established under/section 252(1) | Appeal to the High Court under/section 260A(1) | |
| The Customs Act, 1962 (52 of 1962) Amended vide Finance Act 2003 | Customs, Excise and Service Tax Appellate Tribunal Constituted under/section 129(1) | Appeal to the High Court under/section 130(1) | |
| The Income Tax Act, 1961 (43 of 1961) | Income tax Settlement Commission Constituted under/section 245B | Appeal to High Court under/section 260A | |
| The Prevention of Money laundering Act, 2002 (15 of 2003) | Appellate Tribunal Established under/section 25 | Appeal to High Court under/section 42 | |
| The Benami Transactions (Prohibition) Amendment Act, 2016 (43 of 2016) | Appellate Tribunal Constituted under/section 30 | Appeal to High Court under/section 49(1) | |
| The Benami Transactions (Prohibition) Amendment Act, 2016 (43 of 2016) | The Appellate Tribunal Established under/section 30 | Appeal to High Court under/section 49 | |
